HVPN Vs. BHAG RAM

JUDGEMENT

(1.) NONE is present on behalf of the respondent, although Sh. Ashwani Verma, Advocate had appeared on behalf of respondent on the last date of hearing. Hence, respondent is proceeded against ex parte.

(2.) THERE is a delay of 7 days in filing the appeal. An application accompanied by duly attested affidavit of Sh.V.K. Singla, Executive Engineer has been filed. For the reasons stated in the application, the delay is condoned.

(3.) BRIEFLY stated the facts are that the respondent Sh. Bag Ram had taken on lease land measuring 16 canals situated in the revenue estate of Village Chankothi, Tehsil Ratia, District Fatehabad from Sh. Govind. The said land was having tubewell and the electric connection was in the name of Govind bearing No. JD/03. The respondent was using the tubewell of Govind to irrigate the land.